- (1.) Leave granted.
(2.) Heard learned counsel for the parties. The trial Court passed ex parte decree in a summary suit. The appellants filed an application for setting aside the ex parte decree and also for condonation of delay. The same was registered as IA No. 1224 of 2000. The trial Court, by its order dated 23.2.2001 allowed the application. That order was set aside by the High Court and the matter was remitted to the trial Court for fresh disposal of IA No. 1224 of 2000.
(3.) Having heard the learned counsel for the parties and perused the records, we are convinced that the High Court was not justified in interfering with the order of the trial Court because the same did not suffer from any error of jurisdiction or material irregularity in exercise of jurisdiction. As a matter of fact, the High Court has not recorded any finding on this issue.;